COURT ARCHIVE

Uttarakhand High Court judgments, 2012

737 judgments · page 6 of 37

High Courts11 Sept 2012

Nigrodh Vs State of Uttarakhand

Uttarakhand High Court · (2012) 3 UC 1896

Criminal Procedure Code, 1973 (CrPC) — Section 313, 320, 374Penal Code, 1860 (IPC) — Section 354, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
High Courts10 Sept 2012

Om Nath Malhotra Vs Satish Kumar Mittal

Uttarakhand High Court · (2012) 3 UC 1965

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 244, 246, 313Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 415, 420
High Courts06 Sept 2012

Rajesh Vs State of Uttarakhand

Uttarakhand High Court · (2013) 1 DMC 501 : (2012) 3 UC 1975

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 307, 323, 498A, 504